SHRI MANOJ AGARWAL,NEW DELHI vs. ITO, DEHRADUN

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ITA 2635/DEL/2016Status: DisposedITAT Delhi11 April 2019AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal before the Income Tax Appellate Tribunal against an order of the Commissioner of Income Tax (Appeals). The assessee's authorized representative stated that they were withdrawing the appeal under instructions.

What were the issues?

The primary issue was the assessee's decision to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘F’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI K.N. CHARY

For Appellant: Shri Saurav Rohatagi, CA
Hearing: 11.04.2019Pronounced: 11.04.2019

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the Commissioner of Income Tax [Appeals], Dehradun dated 01.01.2016 pertaining to assessment year 2010-11.

2.

At the very outset, the ld. AR Shri Saurav Rohatagi stated that under instructions, he is withdrawing the appeal.

3.

On such concession, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee in is dismissed.

The order is pronounced in the open court on 11.04.2019.

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